Section 52A(2) in Tamil Nadu Prohibition Act, 1937
(2)The bond shall be in the form contained in Schedule If, and the provisions of the [Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted 'Code of Criminal Procedure, 1898' by Tamil Nadu Act No. 9 of 1979.] [***] [Omitted '(Central Act V of 1898)' by Tamil Nadu Act No. 9 of 1979.] ; shall in so far as they are applicable, apply to all matters connected with such bond as if it were a bond to keep the peace ordered to be executed under See [section 106] [now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), section 106.] of that Code.
